Section 2(1) in The Regularisation of Unauthorized Developments in the City of Ulhasnagar Act, 2006
(1)In this Act, unless the context requires otherwise-(a)"Commissioner" shall have the meaning assigned to it in clause (9) of section 2 of the Bombay Provincial Municipal Corporations Act, 1949;(b)"Designated Authority" means the Designated Authority appointed under sub-section (5) of section 3;(c)"prescribed" means prescribed by rules made under this Act;(d)"unauthorized development" means the development carried out, without obtaining the permission of the authority competent to give such permission or in contravention of the permission.
